STATE OF GUJARAT Vs. BHATT PRADIPBHAI DALPATBHAI

JUDGEMENT

(1.) This application is filed for condoning delay of 271 days which has taken place at the end of the State which has preferred the Letters Patent appeal against the judgment and order of learned single Judge dtd. 19/3/2019. Insofar as it relates to Special Civil Application No.8173 of 2012.

(2.) Learned Assistant Government Pleader Mr.Dhawan Jayswal pointed out from the pleadings in the Civil Application that after the deliverance of the judgment by learned single Judge, the file traveled through different departments with respect to the proposal of preferring the appeal. Legal opinion was finally solicited and the appeal was preferred. It was in this decisional making process, it was stated, that time passed by to lead to delay to the aforesaid extent.

(3.) Learned advocate Mr.Vaibhav Vyas objected to condoning the delay on the ground that the entire process on part of the State shows lethargy, however, since, as stated above, the consumption of time was not intentional and procedural for administrative reason, the submission of learned advocate for the respondent could not be countenanced.